MIHIR MAJUMDER Vs. RANJIT DEBNATH AND ORS.

JUDGEMENT

(1.) THIS is an appeal for enhancement of compensation filed by the claimant and is directed against the award dated 31 -01 -2011 passed by the learned Motor Accident Claims Tribunal (2nd), North Tripura, Kailashahar in case No. T.S.(MAC) 10 of 2010 whereby he awarded a sum of Rs. 11,300/ - in favour of the claimant under the following heads: - -

(2.) SRI P. Saha, learned counsel for the appellant urges that the amount of compensation is extremely low and not at all in consonance with the well settled principles of grant of compensation in motor accident cases.

(3.) I am of the considered view that the learned Tribunal was totally unaware of the aforesaid principles while assessing the compensation and, therefore, I now proceed to assess the compensation applying the aforesaid principles under the various heads.